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Madhya Pradesh High Court judgments

47,634 judgments · page 276 of 2,382

High Courts21 Jan 2022Allowed

Ambuj Kumar Gupta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Madhya Pradesh Drugs Control Act, 1949 — Section 5, 13
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High Courts21 Jan 2022Allowed

Bhupendra Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0120

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A
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High Courts21 Jan 2022Allowed

Deepu Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0118

Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Jan 2022Allowed

Kaluram Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts20 Jan 2022Allowed

Kamal Singh Kirar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0115

Indian Penal Code, 1860 — Section 394, 454Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Jan 2022Allowed

Sanjay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0113

Indian Penal Code, 1860 — Section 341, 392, 427Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Jan 2022Allowed

Manoj Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0112

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 363, 366, 367, 368, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6, 17
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High Courts19 Jan 2022Dismissed

Gurupreet Singh Vs State Of MP And Anr

Madhya Pradesh High Court · (2022) 01 MP CK 0184

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482, 491Indian Penal Code, 1860 — Section 34, 120B, 193, 406, 420, 442, 452, 467, 468, 471
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High Courts19 Jan 2022Dismissed

Balli Chaudhary Alias Rakesh Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0183

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401, 482Indian Penal Code, 1860 — Section 34, 307, 323, 452Evidence Act, 1872 — Section 45
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High Courts19 Jan 2022Allowed

Babulal Ahirwar Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0108

Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 Jan 2022Allowed

Deepu Alias Dheeraj Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0107

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 Jan 2022Dismissed

Satish Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 406, 409, 420Essential Commodities Act, 1955 — Section 3, 7
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High Courts19 Jan 2022Allowed

Sanju Vs State Of M.P. & Another

Madhya Pradesh High Court · (2022) 01 MP CK 0103

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 376(2)(N), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts19 Jan 2022Dismissed

Rahul Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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